Section 13(3) in The State Bank Of India Act, 1955
(3)Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), a copy of or extract from, the register of shareholders, certified to be a true copy under the hand of an officer of the State Bank authorised in this behalf, shall in all legal proceedings, be admissible in evidence.][13-A. Register of beneficial owners. [ Inserted by Act 8 of 1997, Section 3 (w.r.e.f. 15-1-1997).]- The register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996 (22 of 1996) shall be deemed to be a register of shareholders for the purposes of this Act.]
